R.K.AGRAWAL,J. - (1.) THE General Manager, Modipon Fiber Company, Modinagar, District Ghaziabad have filed Special Appeal Nos. 803, 804 and 809 of 1993 against the judgment and order dated 1 -11 -1993 passed by the learned Single Judge in Civil Misc. Writ Petition Nos. 18116 of 1993, 18117 of 1993 and 18118 of 1993, whereby the learned Single Judge had allowed the writ petitions filed by Narendra Pal Gahlot, respondent -writ petitioner in Special Appeal Nos. 803 of 1993, Om Pal Singh Chauhan, respondent -writ petitioner in Special Appeal No. 809 of 1993 and Atar Pal, respondent -writ petitioner in Special Appeal No. 804 of 1993.
(2.) SPECIAL Appeal No. 413 of 1998 has been filed by Dharam Vir, Rajendra Sharma, Hari Ballabh Maheshwari, Suresh Sharma and Ahibaran Singh against the judgment and order dated 27 -4 -1998 passed by the learned Single Judge whereby the Civil Misc. Writ Petition No. 30351 of 1993 filed by them has been dismissed. Special Appeal No. 415 of 1998 has been filed by Jasveer Singh, Mool Chandra Gupta and Hari Mohan Goyal against the judgment and order dated 27 -4 -1998 passed by the learned Single Judge in Writ Petition No. 30354 of 1993 wherein the learned Single Judge has dismissed the writ petition following the judgment and order passed in Writ Petition No. 30354 of 1993, Raj Kumar and others v. State of U.P. and others, decided on 27 -4 -1998 itself.
(3.) SINCE all these special appeals involve a common question of law, they have been heard together and are being decided by a common judgment.;